RAKESH MANJHI, SON OF DINESH KUMAR MANJHI, RESIDENT OF VILLAGE CHALAM BARTOLLI, P.O. & P.S. KHUNTI, DISTRICT KHUNTI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been preferred by the petitioner for quashing the order dated 18.01.2016 passed by the learned Chief Judicial Magistrate, Khunti whereby and where under the application of the petitioner for bail under Sec. 167 (2) of the Code of Criminal Procedure had been rejected.

(2.) A First Information Report was instituted being Khunti P.S. Case No. 82 of 2015 in which it was alleged that on 07.04.2015 the informant was at her home along with her husband when her elder-brother-in-law along with other accused persons including the petitioner came on motorcycles but they had went away. Subsequently on 09.05.2015 eight accused persons including the petitioner broke up the door by Tangi and took her husband where he was assaulted and his head was severed.

(3.) The petitioner was arrested and remanded to judicial custody on 17.10.2015 but since no charge-sheet could be submitted by the Police an application was filed under Sec. 167(2) of the Crimial P.C. for releasing the petitioner on bail. It appears that vide order dated 18.01.2016 the learned Chief Judicial Magistrate, Khunti had rejected the prayer of the petitioner.